Section 3(2) in Code of Civil Procedure (Maharashtra Amendment) Act, 2018
(2)in all the cases, where a preliminary issue framed under section 9A has been decided holding that the Court has jurisdiction to entertain the suit, and a challenge to such decision is pending before a revisional Court, on the date of commencement of the Amendment Act, such revisional proceedings shall stand abated :Provided that, where a decree in such suit is appealed from any error, defect or irregularity in the order upholding jurisdiction shall be treated as one of the ground of objection in the memorandum of appeal as if it had been included in such memorandum;
